24. Term of office of members appointed by State Government.
- The members appointed by State Government shall hold office for a period of five years commencing from the date on which the notification under sub-section (1) of section 21 is published in the Official Gazette:Provided that, the term of office of such out-going members shall be deemed to extend to, and expire with, the date on which the notification establishing the new Committee is published in the Official Gazette.[Provided further that, the term of the first Co-Chairman appointed after the commencement of the Pandharpur temples (Amendment) Act, 2017, shall be co-terminus with the term of the members of the Committee appointed vide Government Notification, Law and judiciary department, No. PTA. 2014/C.R. 07/D.16, dated the 3rd July 2017. (Maharashtra 2 of 2018).] [Added by Maharashtra Act No. 2 of 2018, dated 15.1.2018.]
